K ABDURAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Forester working in the Department of Forest of the Government of Kerala. Pursuant to Ext. P1 memo of charges, the 3rd respondent, by Ext. P6 order, imposed on the petitioner the punishment of barring of 3 annual increment with cumulative effect. THE petitioner challenged the same in appeal and the 4th respondent set aside Ext. P6 order by Ext. P7 and directed conducting of a fresh enquiry in accordance with law. Fresh enquiry is still pending. THE petitioner's grievance in this writ petition is that in the meanwhile, increments due to the petitioner are not being released relying on Ext. P6 order, which is no more in existence. THE petitioner therefore seeks the following reliefs:

(2.) THE learned Government Pleader on instructions submits that a fresh memo of charges has been issued and an enquiry has been ordered, which is pending. THErefore, according to the learned Government Pleader, no further action can be taken now to release the increments due to the petitioner.